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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of Bihar - Subsection

Section 288(4) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(4)If the policy is not so assigned and entrusted, the member shall immediately remit to the fund any amount withdrawn, from the fund for the policy together with interest at such rate as may be fixed by the Board in consultation with the Government.